Madras High Court
Dr.U.Ishwarya vs The Director Of Medical Education on 9 November, 2022
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.12660 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.12660 of 2017
and W.M.P.Nos.22592, 22593, 22594, 13485 & 13486 of 2017
Dr.U.Ishwarya .. Petitioner
Vs.
1. The Director of Medical Education,
Directorate of Medical Education,
162, Periyar EVR Salai,
Kilpauk, Chennai - 600 010.
2. The Selection Committee,
represented by its Secretary /
Additional Director of Medical Education,
Directorate of Medical Education,
162, Periyar EVR Salai, Kilpauk,
Chennai - 600 010.
3. The Government Kilpauk Medical College,
represented by its Dean,
Poonamallee High Road, Kilpauk,
Chennai.
4. The Director of Public Health & Preventive Medicine,
Chennai - 600 006.
5. The Deputy Director of Health Services,
Sivakasi, Virudhunagar District.
6. The Union of India,
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W.P.No.12660 of 2017
Rep. by Ministry of Law,
New Delhi.
7. The Union of India,
Rep. by its Secretary,
Ministry of Women and Child Welfare,
New Delhi.
8. Commission for Women Development,
Rep. by its Chairman, New Delhi.
9. The State of Tamil Nadu,
Rep. by its Secretary,
Law Department, St.George Fort,
Chennai.
10. The State of Tamil Nadu,
Rep. by its Secretary,
Health and Family Welfare Department,
St.George Fort, Chennai.
(R6 to R10 were Suo Motu impleaded as per
the orders of this Court dt.22.12.2017) .. Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India
seeking a Writ of Certiorarified Mandamus calling for the records relating to
the order of the 4th respondent dated 09.03.2015 in R.No.6064/E5/A3/2015-
79 so far as seeking to exclude the maternity leave period for calculating two
year service period to permit the candidate to undergo post graduate course
and quash the same in so far as the petitioner is concerned and consequently
permit the petitioner to join D.G.O. course in the 3rd respondent college in
the academic year 2017-2018 as per the allotment order issued by the 2nd
respondent dated 10.05.2017 and allow her to attend the class. (Prayer
amended as per order of this Court dated 11.08.2017 made in
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W.P.No.12660 of 2017
W.M.P.No.22591 of 2017)
For Petitioner : No appearance
For Respondents : Mr.A.M.Ayyadurai
1, 3, 4 & 5 Government Advocate
For Respondent 2 : Mrs.M.Snekha
For Respondents 6 & 7 : Mr.G.Ilangovan
CGSC
For Respondent 8 : Mr.G.Karthikeyan
ASGI
-----
ORDER
This writ petition has been filed challenging the order of the 4th respondent dated 09.03.2015, excluding the maternity leave period for calculating two years service period to permit the candidate to undergo post graduate.
2. Today, when the matter was taken up, there was no representation for the petitioner. The learned counsel appearing for the respondents are present. The learned counsel appearing for the 2nd respondent submitted that the petitioner has already joined Diploma in Radiology for the academic year https://www.mhc.tn.gov.in/judis 3/6 W.P.No.12660 of 2017 2018-19 and she has also completed the course. Therefore, the learned counsel appearing for the second respondent submitted that nothing survives for adjudication and the matter has become infructuous. The said statement made by the learned counsel appearing for the second respondent is recorded.
3. Such view of the matter, the writ petition is dismissed as become infructuous. Consequently, the connected miscellaneous petitions are closed. No costs.
09.11.2022 kk To
1. The Director of Medical Education, Directorate of Medical Education, 162, Periyar EVR Salai, Kilpauk, Chennai - 600 010.
2. The Selection Committee, represented by its Secretary / Additional Director of Medical Education, Directorate of Medical Education, 162, Periyar EVR Salai, Kilpauk, Chennai - 600 010.
3. The Dean, Government Kilpauk Medical College, Poonamallee High Road, Kilpauk, Chennai.
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4. The Director of Public Health & Preventive Medicine, Chennai - 600 006.
5. The Deputy Director of Health Services, Sivakasi, Virudhunagar District.
6. The Secretary to Government, Ministry of Law, New Delhi.
7. The Secretary to Government, Ministry of Women and Child Welfare, New Delhi.
8. The Chairman, Commission for Women Development, New Delhi.
9. The Secretary to Government, Law Department, St.George Fort, Chennai.
10. The Secretary to Government, Health and Family Welfare Department, St.George Fort, Chennai.
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